Section 17 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
17. Circumstances in which Accumulations payable.
- When a subscriber quits the service, the amount standing to his credit in the fund shall, subject to any deduction under rule 19, become payable to him:[Provided that a subscriber, who has been removed or dismissed from service and is subsequently re-instated in the service shall, if so required by the Board, repay any amount paid to him from the Fund in pursuance of this rule with interest thereon, at the rate prescribed by the State Government. The amount so repaid shall be credited to his account in the Provident Fund, the part of the fund which represents his subscriptions and interest thereon, and the part which represents the contribution of the Board with interest thereon, being accounted for the manner provided in rule 6.] [Substituted by Notification No. Tax/F. 98 (Misc.) DLB/59, dated 17-1-1981, Published in Rajasthan Gazette, Part IV-C, dated 1-10-1981, page 294.]
